S. KAMMUTH AND ORS. Vs. SANDEEP KUMAR

JUDGEMENT

(1.) This is a petition for initiating contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dated 02.05.2013 passed by this Court in SWP No. 760/2012, operative portion whereof reads as under:

(2.) In response, the respondents have filed the compliance report and have also placed on record a speaking order issued vide Government Order No.79-PDD of 2018 dated 19.03.2018 whereby the claim of the petitioner in terms of the judgment has been considered and rejected so far as placement of the petitioners in work charge cadre is concerned. The petitioners, however, are held entitled to the enhancement of remuneration of Rs.12,900/- per month as one time exception.

(3.) In view of the compliance report filed and the consideration order placed on record, nothing survives in this contempt petition. Accordingly, proceedings in this contempt petition are closed. It shall, however remain open to the petitioners to work out their remedy against the consideration order dated 19.03.2018 (supra) in accordance with law.